CH RAMAKRISHNA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These petitions could be disposed of by a common order as they involve common points.

(2.) The petitioners have been working as Deputy Executive Eagineers in Public Health Division. Aggrieved against the Government orders in G.O. Ms. No. 494, dated 13-4-1987 and G.O. Ms. No. 495 of the said date in not allotting the petitioners to Zone I/VII which was requested for by them initially and since that was not acceptable to the allotment Committee, appeals were preferred therefor which were rejected by the aforesaid orders, Hence, these two Representation Petitions have been filed.

(3.) Their averments inter alia are that they were allotted as Junior Engineers after due selection by the A.P. Public Service Commission in the year 1966 and were appointed w.e.f. 24-2-1968 on regular bisis. They were subsequently promoted on 1-1-1982 as Deputy Executive Engineers. Under A.P. Public Employment (Organisation of Local Cadres and Regulation of Direct Recruitment) Order, 1975 (Presidential Order for short), the petitioners were allotted to Zone-II, Their representation for allotment to Zone I/Vil was not responded to. Since this was contrary to the principles laid down under Clause 4(2)(b) of the Piesidential Order which contemplates composition of balanced local cadre, as too many seniors found place in Zonc-II, they challenged the same by filing RP No. 560/80 before the A.P. Administrative Tribunal which was finally disposed of along with other similar RPs. on 24-9-19S4 with a direction by remitting the matter back to the Government to re-examine the issue. Eventually, G.O. Ms. No. 245, dated 20th May, 1986 was issued causing various allotments. So far as these two petitioners arc concerned, they were retained in Zone-II. Aggrieved by the continued retention in Zone-II, they preferred appeals to the Government requesting for rcallotment to Zone-I or other Zone by protecting the seniority which \\as rejected by the impugned Government Orders, Hence, these Representation Petitions.